Section 21(1) in Jammu and Kashmir Panchayati Raj Act, 1989
(1)Every Halqa Panchayat shall prepare and lay for sanction before the [Halqa Majlis] [Substituted vide Act III of 1999 dated : 16-4-1999] the budget estimates of income and expenditure for the year commencing on 1st day of April, of Halqa Panchayat incorporating therein future developmental programmes and plans for the relevent year.
